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[Cites 0, Cited by 0] [Section 164(2)] [Section 164] [Entire Act]

State of Manipur - Subsection

Section 164(2)(lii) in The Manipur Co-operative Societies Act, 1976

(lii)provide for appointment of the Registrar's nominee or board of nominees, procedure to be followed in procedure before the Registrar or his nominee or board of nominees and for fixing and levying the expenses for determining the dispute and for enforcing the decision or awards in such proceedings;